M. RAJASEKARAN Vs. T. HARICHANDRA LAL

JUDGEMENT

(1.) ANIMADVERTING upon the judgement and decree dated 20.3.12 passed by the VII Small Causes Court, Chennai, in RCA No.643 of 2010 confirming the order dated 15.9.2010 passed by the XIII Small Causes Court, Chennai, in RCOP No.1272 of 2009, this revision petition has been filed.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the Rent Controller.

(3.) A summation and summarisation of the germane facts in a broad stroke could succinctly and precisely be set out thus: